MEDIANS Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) Although notice of motion was issued in the year 2006 and opportunities for filing objections were granted but objections have not been filed till date. However, the matter being very old and there being no representation on behalf of respondents, on request of learned counsel for the petitioner, it is deemed appropriate to consider the submissions on the basis of material available on record.

(2.) Petitioner has sought the issuance of a writ of Certiorari for quashing condition at Item No. 1 in Programme Category 'E' in so far as it relates to production and telecast of at least one programme of five episodes as also for quashing of advertisement published in 'Daily Excelsior' on 07.07.2005 together with condition No. 11 of the said advertisement on the ground of the same being ultra vires Art. 14 of the Constitution of India, Secondly, for the issuance of a writ of Certiorari for quashing impugned order bearing File No. 32/307/05-IC, dated 21.10.2005 issued by respondent No. 5, thirdly, for the issuance of a writ of Mandamus directing the respondents to include the name of the petitioner in the panel of Producers for production of television programmes for DD Kashmir Channel of Doordarshan pursuant to Advertisement Notice dated 07.07.2005.

(3.) Perusal of order (Annexure-G), dated 21.10.2005 reveals that the petitioner's application for impanelment for DD Kashmir Channel was rejected after examination by the Committee specially constituted for this purpose, which had found that the petitioner-company/firm was not fit for impanelment under Category 'E' for the reasons mentioned at S. Nos. 1 to 9 in Annexure-G. The aforesaid reasons for rejection of the application of the petitioner are reproduced hereunder: